SREEKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the wife of the convict in S.C.No. 800 of 2014, who is undergoing imprisonment at present at Central Prison and Correctional Home, Poojappura.

(2.) The petitioner preferred an application for emergency leave before respondent No.3. The reason shown for the emergency leave is that the petitioner is taking infertility treatment under Dr.Mayadevi, Gynaecologist and Obstetrician and during the ovulation induction process, both husband and wife should be together. However, respondent No.3 rejected the application as per Ext.P2 order on the ground that the reason shown does not fall within Rule 400 of the Kerala Prisons and Correctional Services (Management) Rules, 2014. It is in these circumstances, the petitioner has approached this Court.

(3.) I have heard Sri.M.Hemalatha, the learned counsel for the petitioner and Sri.Rejit George, the learned Senior Public Prosecutor.